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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3)(a) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(a)Immediately upon the happening of any accident resulting in loss of hands or legs or sight or limbs or death, the registered member or his nominee, as the case may be, shall send a report to the Special Tahsildar (Social Security Scheme) and to the Police in Form No. V, within three days of such occurrence of the accident. The Special Tahsildar (Social Security Scheme) shall make an enquiry either on the report of accident received from the registered member or his nominee. In the absence of First Information Report issued by the Police, the assistance shall not be given.